LATABAI Vs. RAJENDRA

JUDGEMENT

(1.) THIS is an appeal filed by the legal heirs and dependants of the deceased Suresh Sitpure against the award dated 19.12.1983 passed by the Second Additional Motor Accidents Claims Tribunal, Indore in Claim Case No. 117 of 1982 whereby the learned Tribunal has awarded a total compensation of Rs. 41,000/ - with interest at the rate of 9 per cent per annum.

(2.) THE facts giving rise to this appeal, briefly stated, are as follows:

(3.) THE insurance company, Respondent No. 3, has, on the other hand, filed a cross -objection whereby it has challenged the finding of rash and negligent driving of the driver, as also the quantum of compensation awarded.